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[Cites 0, Cited by 0] [Section 89FSupplementary(5)] [Section 89FSupplementary] [Entire Act]

British India - Subsection

Section 89FSupplementary(5)(b) in Bills of Exchange Act 1882

(b)receiving payment of the instrument for the banker (but not as holder), having—
(i)credited the customer's account with the amount of the instrument, or
(ii)otherwise given value to the customer in respect of the instrument.